Section 8 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
8. Cases where no application for transfer is made.
(a)The Patwari shall prepare every month a statement in Form A showing therein all cases of transfer in which neither party has applied the revenue officers for transfer of registry. Each case shall be entered in a separate form in duplicate. The Patwari shall, if possible obtain the signatures of the transferers and the transferee and also of the registered holder where he is not a party to the transaction. The statement shall be sent to the Tahsildar or Naib Tahsildar within whose jurisdiction the village is situated. On receipt of the statements, the Tahsildar or Naib Tahsildar shall dispose of cases forthwith where the signatures, of all the parties have been taken and there is no dispute or doubt. Other cases shall be dealt with in accordance with the provisions of Rule 6 or 7, as the case may be. One copy of the statement together with the orders thereon shall be sent back to the Patwari and the other shall be retained in the Tahsildar or Naib Tahsildar office.(b)The Girdawar shall inspect every village in his circle once at least in each half year and submit his report about every case of transfer of land in the village to the Tahsildar and Naib Tahsildar as provided in Rule 11. The Tahsildar and Naib Tahsildar shall check Girdawar work at least in one or two villages in each circle annually.
